Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Assam - Subsection Section 5(a) in The Assam Consolidation of Holdings Act, 1960 (a)consolidation shall be made, as far as possible, by way of exchange or amalgamation on the owner's voluntarily agreeing to it before the Consolidation Officer:
